KRISHNA LATE SUDHIR SONI Vs. PAPPU BABULALJI

JUDGEMENT

(1.) Heard on I.A. No.11015/2023, an application seeking permission to amend the valuation and accordingly to pay Court fee.

(2.) Learned counsel for the claimants submits that he has paid deficit Court fee of Rs.5,62,500.00 (Rupees Sixty Two Thousand Five Hundred Only)and in support of the said submission he has filed a copy of Online Court Fee Cyber Receipt along with the application, therefore, the Court fee may be taken on record.

(3.) On due consideration, I.A. No.11015/2023 is allowed and deficit Court fee is taken on record.